YASEEN AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) As these two petitions arise out of common question of law and almost similar facts are involved, they are taken up together for disposal.

(2.) The brief facts arising out of these two petitions are that -

(3.) The learned Civil Judge and JMFC, Sindagi in fact has taken cognizance and issued process against the petitioners. Being aggrieved by the said orders and also the proceedings before the JMFC Sindagi in C.C. Nos. 342/2015 and 343/2015 respectively, the petitioners have approached this Court for quashing of the entire proceedings in the said cases.